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Rajasthan High Court judgments

44,813 judgments · page 1,661 of 2,241

High Courts02 Apr 1998Dismissed

Poonma Ram Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 4377 : (1998) 3 RLW 1623 : (1999) 2 WLC 632 : (1998) 1 WLN 613

Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 248(2), 360, 377Penal Code, 1860 (IPC) — Section 304A
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High Courts02 Apr 1998Allowed

State of Rajasthan Vs Arjun Singh

Rajasthan High Court · (1998) CriLJ 2561 : (1999) 1 RLW 342

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 435
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High Courts01 Apr 1998

Rikhab Das Vs Manak Chand and Another

Rajasthan High Court · (1998) CriLJ 3075 : (1998) 3 WLC 202

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(5), 173, 173(8), 190(1)Penal Code, 1860 (IPC) — Section 166, 417, 419, 420, 465
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High Courts01 Apr 1998Allowed

Om Prakash Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3074

Criminal Procedure Code, 1973 (CrPC) — Section 204, 299, 482Essential Commodities Act, 1955 — Section 10, 3, 7
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High Courts01 Apr 1998Dismissed

Ram Kumar Vs State of Rajasthan and Another

Rajasthan High Court · (1998) 1 WLN 342

Criminal Procedure Code, 1973 (CrPC) — Section 190, 204Penal Code, 1860 (IPC) — Section 147, 379, 427, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts27 Mar 1998Dismissed

Magher Singh Vs State of Rajasthan

Rajasthan High Court · (1998) 2 RLW 1194 : (1998) 3 WLC 267 : (1998) 1 WLN 378

Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 165
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